LAWS(BOM)-2022-9-148

IFTEKHARULLAH BAIG Vs. STATE OF MAHARASHTRA

Decided On September 26, 2022
Iftekharullah Baig Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) All these petitioners are identically placed. Each of them has been appointed under the Wakf Act, 1954 and the Marathwada Wakf Board Regulations, 1964. Some of the petitioners were/are Clerk-cum-Typist, some of them were/are Drivers and some of them were/are Class-IV employees.

(2.) Each of these petitioners has been issued with a notice of retirement at the verge of completing 58 years of age and, consequentially, each one of them has been superannuated at the age of 58 years.

(3.) On 4/12/2019, the Division Bench has passed the following order :-